M. SETTU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking to direct respondents 1 to 4 to remove the obstruction caused by respondents 5 and 6 in survey Nos.35/1 and 36/1, which have been categorized as Government poramboke vandi pathai.

(2.) When the matter came up for hearing on 11/9/2023, this Court directed the learned Government Advocate (Crl.Side), who took notice for respondents 1 to 4, to get instructions in this case.

(3.) Today, when the case is listed for hearing, the learned Government Advocate (Crl.Side) submits that now, steps have been taken to remove the obstruction/encroachment in survey Nos.35/1 and 36/1.